Rajasthan High Court - Jodhpur
Lalit Parwani vs State on 1 December, 2021
Author: Anoop Kumar Dhand
Bench: Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 15850/2021
Lalit Parwani S/o Mohan Das Ji, Aged About 40 Years, R/o Ram
Nagar, Jhanwar Road, Chopasani, Jodhpur, PS CHB Jodhpur.
(At Present Lodged At Central Jail, Jodhpur)
----Petitioner
Versus
State, Through PP
----Respondent
For Petitioner(s) : Mr. N.K. Bohra
For Respondent(s) : Mr. Laxman Solanki, PP
For Complainant(s) : Mr. Manish Tak
HON'BLE MR. JUSTICE ANOOP KUMAR DHAND
Order 01/12/2021 This bail application under Section 439 Cr.P.C. is laid by petitioner in connection with FIR No.120/2021, registered at Police Station Udaimandir, District Jodhpur, wherein he is charged for offences punishable under Sections 420, 406, 467, 468, 471 & 120B IPC.
It is contended on behalf of petitioner that the alleged allegation is triable by the Court of Judicial Magistrate, First Class and the dispute is of civil nature. It is further contended that the petitioner is in judicial custody since 14.11.2021 and trial will take its own time.
Learned Public Prosecutor and learned counsel for the complainant have opposed the bail application.
Having heard learned counsel for the parties and considering the fact that offence is triable by Magistrate, without expressing (Downloaded on 01/12/2021 at 09:07:51 PM) (2 of 2) [CRLMB-15850/2021] any opinion on merits of the case, I deem it just and appropriate to grant indulgence to the petitioner by enlarging him on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Lalit Parwani S/o Mohan Das Ji, arrested in connection with F.I.R. No.120/2021, Police Station Udaimandir, District Jodhpur may be released on bail; provided he furnishes a personal bond of Rs.50,000/- with two surety bonds of Rs.25,000/- each to the satisfaction of learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(ANOOP KUMAR DHAND),J 22-T.Singh/-
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